(1)The Zila Parishad shall constitute the following committees by election for effective discharge of its functions :(i)General Standing Committee(ii)Finance, Audit & Planning Committee(iii)Production Committee(iv)Social Justice Committee(v)Education Committee(vi)Committee on Public Health, Family Welfare & Rural Sanitation(vii)Public Works Committee(2)Each committee shall consist of not less than three and not more than five members including the chairman from among the elected members. Each committee can co-opt not more than two members from among experts or public spirited persons for effective discharge of its responsibilities.(3)The Adhyaksha shall be the ex-officio member and chairman of General Standing Committee and Finance, Audit & Planning Committee and shall nominate a Chairman for each of the other committees. The Adhyaksha shall not hold charge of chairman for more than three committees including the two as abovementioned:Provided that each committee shall have at least one woman member and further, Social Justice Committee shall have a member belonging to the Scheduled Caste or Scheduled Tribes.(4)As far as possible, no elected member of the Zila Parishad shall serve on more than three committees.(5)The Chief Executive Officer shall be the ex-officio secretary of the General Standing Committee and the Finance, Audit & Planning Committee. For each of the other standing committees the District Magistrate shall nominate a gazetted officer who may be ordinarily in charge of the concerned department at the district level function as secretary.
